LAWS(KAR)-2019-3-519

S. SOWBHAGYA Vs. NAGASUMA

Decided On March 14, 2019
S. Sowbhagya Appellant
V/S
Nagasuma Respondents

JUDGEMENT

(1.) The petitioners, who are defendants-1 & 2 in O.S.No.26145/2018 pending on the file of the XXVI Additional City Civil & Sessions Judge, Mayo Hall (CCH-20) Bengaluru, have preferred this writ petition, seeking to quash the order dated 18.02.2019 (Annexure-K) passed by the trial Court. By the impugned order, the learned judge of the Court below has allowed the interlocutory application filed by the plaintiff-respondent and directed the jurisdictional police to assist the plaintiff for implementation/enforcement of the interim order of temporary injunction granted on 21.12.2018.

(2.) Succinctly stated, the facts of the case are that the plaintiff-respondent herein had instituted a civil suit against the defendants-petitioners herein with the following prayers:

(3.) I have heard the learned counsel for the parties to the lis.